- (1.) The petitioner had prayed for grant of contract carriage permit in respect of auto rickshaw. The prayer of the petitioner was turned down by the Regional Transport Authority, Nadia, respondent no. 3 herein, in the following observation: Heard the applicant. After taken into consideration the road condition, congestion of road traffic and safety and security of the passengers travelling in such 3-wheeled Auto-Rickshaw within the ambit and scope of the Motor Vehicles Act and rules framed thereunder, his application is not granted. (See notification no. 268-WT/3M-01/2010 Pt. Dated 29.01.2010).
(2.) Learned counsel appearing on behalf of the petitioner submits that the rejection of the permit was by way of unreasoned order, wherein only conclusion had been recorded. He further submits that similar order had been set aside by a learned Single Judge of this Court vide order dated 28th March, 2014 in W.P. 19227(W) of 2012 with W.P. 9236(W) of 2012 with W.P. 18354(W) of 2012 with W.P. 17633(W) of 2012 with W.P. 8537(W) of 2012 with W.P. 17749(W) of 2012 with W.P. 21120(W) of 2012 with W.P. 21117(W) of 2012 with W.P. 21115(W) of 2012 with W.P. 21111(W) of 2012 with W.P. 17784(W) of 2012 with W.P. 17757(W) of 2012 with W.P. 17755(W) of 2012 with W.P. 17753(W) of 2012 with W.P. 17751(W) of 2012 with W.P. 8814(W) of 2012 with W.P. 7283(W) of 2012 with W.P. 19903(W) of 2013 with W.P. 19906(W) of 2013 with W.P. 19908(W) of 2013 with W.P. 19910(W) of 2013 with W.P. 20957(W) of 2013 with W.P. 20958(W) of 2013 with W.P. 20959(W) of 2013 with W.P. 20960(W) of 2013 with W.P. 20961(W) of 2013 with W.P. 20962(W) of 2013 with W.P. 20963(W) of 2013 with W.P. 20477(W) of 2013. He, accordingly, prayed for reconsideration of his application for grant of permit.
(3.) Mr. Pantu Deb Roy, learned advocate appearing on behalf of the State respondents submits that the prayer of the petitioner had been turned down in view of Clause (6) of notification no. 268-WT/3M-01/2010 Pt. I dated 29th January, 2010.;